Gopal Baitha vs State Of Jharkhand & Ors
2021 Latest Caselaw 310 Jhar

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       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P.(S) No. 6992 of 2019
          Gopal Baitha                                 ...... Petitioner
                                Versus
          State of Jharkhand & Ors.                       ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Abhay Prakash, Advocate For the Respondent-State : Mr. Prashant Kumar Roy, Advocate.

04/Dated: 20/01/2021 Heard Mr. Abhay Prakash, learned counsel appearing for the petitioner

and Mr. Prashant Kumar Roy, learned counsel for the respondent-State.

This writ petition has been heard through Video Conferencing in view of

the guidelines of the High Court taking into account the situation arising due to

COVID-19 pandemic.

Learned counsel for the respondent-State seeks further four weeks' time

for filing counter-affidavit.

Learned counsel for the respondent-State shall examine the judgments

which have been brought on record by way of Annexure 2 to 5 series of the writ

petition by which identical persons have been provided the same benefit.

Post the matter on 17.03.2021.

(Sanjay Kumar Dwivedi, J.) Satyarthi/